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State of Punjab - Section

Section 2 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961

2. Definitions.

- In these rules, unless the context otherwise requires :-
(1)'Act' means the Punjab Agricultural Produce Markets Act, 1961;
(2)'Deputy Commissioner' means the Deputy Commissioner of the district having jurisdiction over the notified market area or if such area is situated in more than one district, the Deputy Commissioner of one of those districts designated by the State Government in this behalf;
(3)'Election' means the election of a member or members of Market Committee;
(4)'Returning Officer' means person, not below the rank of a gazetted officer, appointed as such by the Deputy Commissioner for the purposes of these rules;
(5)'Form' means a form appended to these rules;
(6)'Qualifying date' in relation to the preparation or revision of every electoral roll under these rules means such date as may be specified by the State Government by notification in the official Gazette;
(7)'Section' means a section of the Act.